NIJEESH KUMAR @ NIJEESH Vs. SAJI.P., PALATHODI HOUSE

JUDGEMENT

(1.) THE respondents 1 and 2 are served on C.M.A.No.1088 of 2011. In view of the decision I propose to take, fresh notice to the respondents 1 and 2 in the appeal is dispensed with. The third respondent appears through counsel.

(2.) THE appeal arises from the award of the Motor Accidents Claims Tribunal, Kozhikode (for short, "the Tribunal") in O.P(M.V). No.586 of 2006.

(3.) THE dispute in this appeal is only regarding quantum of compensation payable to the appellant. The appellant was aged about 19 years at the time of accident and claims to be a coolie earning '.6,000/- per month. He did not adduce any acceptable evidence on that line. The Tribunal took his notional income as '.2,000/- per month.